Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 215] [Entire Act] State of Uttarakhand - Subsection Section 215(2) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016 (2)A party to proceeding or his representative may be present at the time of the local inspection by the Claims Tribunal.
